Securities And Exchange Board Of India - Subsection
Section 22(c) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(c)"designated member" means the Chairman or a Whole Time Member of the Board designated for the purpose;(ca)[ "Executive Director" means an officer of the Board who is appointed as such by the Board.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2017-18/021, dated 21.11.2017 (w.e.f. 26.5.2008).]
